Sheela Kumari Meena vs State Of Rajasthan
2021 Latest Caselaw 998 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 588/2021

Sheela Kumari Meena W/o Balbeer Singh Meena, Aged About 34 Years, Village Aund Meena, Tehsil Mahawa, District Dausa (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Panchayati Raj Department, Government Of Rajasthan, Government Secretariat, Jaipur.

2. Chief Executive Officer, Zila Parishad Nagaur, District Nagaur.

3. Block Development Officer, Panchayat Samiti Kuchaman City, Zila Parishad Nagaur, District Nagaur.

4. Block Development Officer, Panchayat Samiti Mahwa, District Dausa.

----Respondents

For Petitioner(s) : Mr. Munesh Bhardwaj through Cisco Webex App

JUSTICE DINESH MEHTA

Order

14/01/2021

1. Learned counsel for the petitioner submits that the

installation of solar plant was done by following due

procedure - tenders were invited, bids were opened and lowest

bidder was awarded the contract for installation of solar plant.

2. It is also asserted that the Assistant Engineer concerned has

verified the installation of the solar plant including its quality, and

thus, the petitioner, who was Patwari at the relevant time, cannot

be made a scapegoat for the recovery of the amount in question.

3. He further submits that in identical matter being SB Civil

Writ Petition No.369/2020 (Shivcharan Meena Vs. State of

(2 of 2) [CW-588/2021]

Rajasthan & Ors.), this Court has granted interim order on

23.01.2020, while relying upon the judgment dated 08.02.2016,

rendered in the bunch of cases led by Har Govind Singh Vs. State

of Rajasthan & Ors. (SB Civil Writ Petition No.13949/2015).

3. Matter requires consideration.

4. Issue notice. Issue notice of stay application also, returnable

within six weeks.

5. Meanwhile, no coercive measures shall be adopted against

the petitioner for recovery of the amount mentioned in the notice

dated 15.01.2020 (Annex.11).

(DINESH MEHTA),J 63-A.Arora/-

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